(1)The State Government shall, by notification in the official Gazette, constitute the State Police Complaints Authority consisting of five persons, namely:-(i)One shall be the Chairman selected from among the panel of three retired High Court Judges recommended by the Chief Justice of High Court of Karnataka.(ii)one member shall be from among the retired Civil Service who shall be an officer not below the rank of Principal Secretary to Government;(iii)one member shall be from Civil Society. The Civil Society member shall be chosen by the State Government from amongst the panel of three names recommended by the Search Committee consisting of three persons nominated by the State Government one each representing the Human Rights Commission, the Karnataka Public Service Commission and the Lokayukta. The State Government shall appoint one of the members as the Chairman of the Search Committee and an officer not below the rank of Deputy Secretary to Government, Home Department as the convener of the Search Committee. The persons in the panel shall be a person of repute who has rendered humanitarian service in the field of education, health, upliftment of the poor etc. and had not aligned himself with any political party or ideological group;(iv)one women IPS Officer of not below the rank of Deputy Inspector General of Police; and(v)the Additional General of Police (Grievance) nominated by the State Government as the Ex-officio member and member Secretary of the Authority.
